Kadar Chand Nalband And Ors vs Kasam Abdul Warunkar Decd. Thr ...
2023 Latest Caselaw 3918 Bom

2023:BHC-AS:11926



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                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                   CIVIL WRIT PETITION NO. 8488 OF 2021

                    Kasam Abdul Warunkar
                    Deceased through legal heirs & Ors.                          ..Petitioners
                         Versus
                    Kadar Chand Nalband & Ors.                                   ..Respondents

                                                  WITH
                                CIVIL WRIT PETITION (ST) NO. 32040 OF 2022

                    Kadar Chand Nalband & Ors.                                   ..Petitioners
                         Versus
                    Kasam Abdul Warunkar
                    Deceased through legal heirs & Ors.                          ..Respondents

                                                 __________
                    Mr. Pandit Kasar for Petitioner in WP/8488/2021.
                    Mr. Abhishek R. Samant for Petitioner in WP/ST/32040/22 and for
                    Respondent Nos.1 to 17 in WP/8488/21.
                                                 __________

                                               CORAM : SARANG V. KOTWAL, J.

DATE : 19 APRIL 2023 PC :

1. In both these writ petitions, learned counsel for the

contesting parties submit that, if the directions are issued to the

Trial Court who is conducting the R.C.S.No.13 of 2020 pending

before the Civil Judge, J. D., Mahabaleshwar, to decide the suit

itself within a reasonable time frame, then both of them are not

Gokhale

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pressing these writ petitions. The request is reasonable.

2. Learned Trial Judge is requested to conclude the

R.C.S.No.13 of 2020 with Judgment within a period of five months

from today. All the contentions raised by both the sides are left

open.

3. With these directions, both the writ petitions are

disposed of as withdrawn by the parties.

(SARANG V. KOTWAL, J.)